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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4)(f) in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013

(f)whether the high quality counterfeit Indian currency is being produced, smuggled or circulated at the instance of a foreign country, entity, agency, or person situated abroad;